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[Cites 0, Cited by 1] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(2)The Chief Settlement Commissioner or any other officer hearing an appeal under this Act shall subject to the provisions of this Act, have such further powers as are vested in a civil court under the Code of Civl Procedure, 1908 (Act V of 1908) when hearing an appeal.Commentary